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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(c) in The Maharashtra Medical Council Act, 1965

(c)Every registered practitioner who has obtained the renewed certificate of registration under clause (a) or clause (b), shall be required to get the same renewed every five years thereafter, on payment of such renewal fees or late fees, as the State Government may, by notification in the Official Gazette, specify: